Shelly Davis vs The State Of Kerala
2021 Latest Caselaw 17420 Ker

WP(C) No.2447/2021                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
             Wednesday, the 25th day of August 2021 / 3rd Bhadra, 1943
                     IA.NO.1/2021 IN WP(C) NO. 2447 OF 2021(E)
   APPLICANTS/RESPONDENTS IN WP(C):

      1. THE STATE OF KERALA ,REP.BY ITS SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT, SECRETARIAT ANNEXE-II, THIRUVANANTHAPURAM 695
         001.
      2. THE DIRECTOR OF GENERAL EDUCATION, JAGATHY, THIRUVANANTHAPURAM 695
         014.
      3. THE DISTRICT EDUCATIONAL OFFICER, THRISSUR 680 620.

   RESPONDENTS/PETITIONER & RESPONDENTS 4 & 5 IN WP(C)

      1. SHELLY DAVIS, D/O.C.M.DAVIS, HSA (SS), HS ARIMPUR, THRISSUR
         DISTRICT 680 001.
      2. THE MANAGER, HS ARIMPUR, THRISSUR DISTRICT 680 620
      3. THE HEADMASTER, HS ARIMPUR, THRISSUR DISTRICT 680 620

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit prescribed in the Judgment dated 01.02.2021 in WP(C) No.2447/2021 by
   a period of 4 months from 25.05.2021.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 01.02.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   the Applicants in IA/Respondents 1 to 3 in WP(C) and of M/S.V.A.MUHAMMED &
   M.SAJJAD, Advocates for the Respondent 1 in IA/petitioner in WP(C), the
   court passed the following:
                                      ORDER

Heard. Allowed.

Time granted as sought for.

25.08.2021.

Sd/-

ANU SIVARAMAN

JUDGE

25-08-2021 /True Copy/ Assistant Registrar